Dinesh Kumar Vishwakarma vs Tehsildar, Tehsil Bikapur, Ayodhya And ...
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Allahabad High Court

Dinesh Kumar Vishwakarma vs Tehsildar, Tehsil Bikapur, Ayodhya And ... on 24 March, 2026

Author: Pankaj Bhatia

Bench: Pankaj Bhatia

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 


Neutral Citation No. - 2026:AHC-LKO:21122
 

 
HIGH COURT OF JUDICATURE AT ALLAHABAD
 
LUCKNOW 
 
MATTERS UNDER ARTICLE 227 No. - 1324 of 2026   
 
   Dinesh Kumar Vishwakarma    
 
  .....Petitioner(s)   
 
 Versus  
 
   Tehsildar, Tehsil Bikapur, Ayodhya And Another    
 
  .....Respondent(s)       
 
   
 
  
 
Counsel for Petitioner(s)   
 
:   
 
Pooja Yadav   
 
  
 
Counsel for Respondent(s)   
 
:   
 
C.S.C.   
 
     
 
 Court No. - 6
 
   
 
 HON'BLE PANKAJ BHATIA, J.      

1. Heard learned Counsel for the petitioner and Sri Yogesh Kumar Awasthi, learned Standing Counsel.

2. The present petition has been filed with the following prayer :

"Direct the opposite party no.1 to expedite the proceedings of the Case No.2594/2023, Computerized Case No.T202304230302594, "Dinesh Kumar Vishwakarma Vs. Jagdev Prasad alias Ram Kewal" Under Section 34 of U.P. Revenue Code, 2006, with respect to property Gata No. 13 area measuring 0.2028 hectare, situated at Mauja-Benipur (Pashchimrath), Tehsil-Bikapur, Pargana- Pashchimrath, District Ayodhya, and decide its mutation proceedings within period as stipulated by Hon'ble Court, in circumstances of the case."

3. Considering the prayer limited to the issue of mandamus, the writ petition is disposed off directing the opposite party no.1 to decide the aforesaid case expeditiously within a period of three months from the date of production of a certified copy of this order.

(Pankaj Bhatia,J.)

March 24, 2026

VNP/-